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Citedby 2 docs
Ramji Dixit And Anr. vs Bhrigunath And Ors. on 29 November, 1963
Ramji Dixit & Another vs Bhrigunath & Others on 12 January, 1968

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[Section 172] [Complete Act]
Central Government Act
Section 172(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) Where the compensation is payable in bonds, the bonds may be made not transferable or transferable by endorsement or in any other manner but all such bonds shall be redeemed within such period, not exceeding twenty years from the date of issue, as may be prescribed.